190. Cases and containers for carrying explosives.
(1)No explosive shall be issued from the magazine or taken into any mine except in a case or container of substantial construction which is securely locked:Provided that cases or containers made of iron or steel shall be heavily galvanised and no case or container provided for carrying detonators shall be constructed of metal or other conductive material.(2)No detonator shall be kept in a case or container which contains other explosives, materials or tools and two or more types of detonators shall not be kept in the same case or container:Provided that nothing in this sub-regulation shall restrict the conveyance of primer cartridges fitted with detonators in the same case or container for use in a wet working or in a sinking shaft.(3)No detonator shall be taken out from a case or container unless it is required for immediate use.(4)Except as otherwise provided for in regulation 191, no case or container shall contain more than five kilogrammes of explosives, and no person shall have in his possession at one time in any place more than one such case or container:Provided that the Chief Inspector may, by an order in writing and subject to such conditions as he may specifY therein, permit the carrying of a larger quantity of explosives in a single case or container, or the use, at one time in one place, of more than one such case or container.(5)Every case or container shall be numbered and as far as practicable, the same case or container shall be issued to the same shot-firer or competent person, as the case may be, every day.(6)The key of every case or container shall be retained by the shot-firer in his own possession throughout his shift.
